High Courts16 Sept 1992
Commissioner of Income Tax Vs Radheshyam Jaipuria and Bros.
Bombay High Court · (1992) 09 BOM CK 0061
Income Tax Act, 1961 — Section 147, 256(1), 271(1)(c)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,583 of 3,665
High Courts15 Sept 1992
R.B. Shreeram Durgaprasad Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 360
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 144, 147(a)
High Courts15 Sept 1992
Shashikant Panachand Gorakhia Vs Union of India
Bombay High Court · (1993) 65 ELT 15
Customs Act, 1962 — Section 143, 157, 18
High Courts15 Sept 1992Dismissed
Narayandas Chatrabhuj Mawani Vs Hiralal Haribhai Thakkar and Others
Bombay High Court · (1993) 1 BomCR 168
Arbitration Act, 1940 — Section 16, 30, 35
High Courts14 Sept 1992
Commissioner of Income Tax Vs Hotel Jagsons
Bombay High Court · (1995) 214 ITR 573
Income Tax Act, 1961 — Section 254, 256, 32A
High Courts14 Sept 1992
Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. and others Vs Export Credit And.
Bombay High Court · (1993) 2 BomCR 526 : (1995) 82 CompCas 470 : (1993) 1 MhLj 91
Constitution of India, 1950 — Article 14, 19, 226, 32
High Courts11 Sept 1992
Commissioner of Income Tax Vs Nagpur Zilla Krishi Audyogik Sahakari Sangh Ltd.
Bombay High Court · (1994) 122 CTR 322 : (1994) 209 ITR 481
Income Tax Act, 1961 — Section 28, 280, 29, 30, 31
High Courts11 Sept 1992
Hariom @ Kalicharan Shiriram and Gopal Agarwal @ Saxena Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 219
Criminal Procedure Code, 1973 (CrPC) — Section 31, 427(1)Penal Code, 1860 (IPC) — Section 392, 397
High Courts11 Sept 1992
Commissioner of Income Tax Vs Vidarbha Co-operative Marketing Society Ltd.
Bombay High Court · (1995) 212 ITR 412
Income Tax Act, 1961 — Section 256, 29, 80P(2)
High Courts11 Sept 1992
COMMISSIONER OF Income Tax Vs NAGPUR ZILLA KRISHI AUDYOGIK SAHAKARI SANGH LTD.
Bombay High Court · (1994) 122 CTR 322 : (1994) 209 ITR 481
Income Tax Act, 1961 — Section 256(1)
High Courts11 Sept 1992Dismissed
Oriental Insurance Co. Ltd. Vs Rukmani Chandrabhan Patil and Others
Bombay High Court · (1994) ACJ 556
Motor Vehicles Act, 1988 — Section 140, 144, 149, 166, 168
High Courts09 Sept 1992
Nagpur Zilla Krushi Audyogik Sahakari Sangh Ltd. Vs Second Income Tax Officer
Bombay High Court · (1994) 207 ITR 213
Income Tax Act, 1961 — Section 143, 143(3), 144, 144(B), 144B(1)
High Courts08 Sept 1992
Payyazhi Janardhanan, Adv. Vs State of Maharashtra and others
Bombay High Court · (1993) 95 BOMLR 94 : (1993) CriLJ 100
High Courts08 Sept 1992Dismissed
Mohan Meakin Ltd. Vs State of Maharashtra
Bombay High Court · (1993) 95 BOMLR 49
Bombay Prohibition Act, 1949 — Section 105, 106, 107, 108, 109
High Courts08 Sept 1992
Mrs. Savitridevi Jayantiprasad Ringshia Vs Muncipal Corporation of Greater Bombay and Another
Bombay High Court · (1993) 1 BomCR 589
Arbitration Act, 1940 — Section 20, 20(2), 20(4), 20(5)Bombay High Court (Original Side) Rules, 1980 — Rule 773Limitation Act, 1963 — Article 137
High Courts08 Sept 1992
Bachhraj Factories Pvt. Ltd. Vs Paramsukkhdas and Others
Bombay High Court · AIR 1993 Bom 175
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18
High Courts08 Sept 1992Allowed
Shakuntala Rameshchandra Sant and Others Vs Rajendra D. Thakkar and Another
Bombay High Court · (1992) 2 ACC 642 : (1994) ACJ 1147
High Courts07 Sept 1992
Ceat Tyres of India Ltd. Vs Union of India
Bombay High Court · (1992) 62 ELT 498
Central Excise Rules, 1944 — Rule 56A, 8Central Excises and Salt Act, 1944 — Section 2, 35, 35B
High Courts07 Sept 1992Allowed
Pushpabai Wamanrao Deotale Vs The State of Maharashtra and Others
Bombay High Court · (1994) 4 BomCR 28
Land Acquisition Act, 1894 — Section 5A, 6(1)
High Courts07 Sept 1992
RUI Coelho Vs Telecommunication Divisional Manager and Others
Bombay High Court · (1992) 09 BOM CK 0007
Telegraph Act, 1885 — Section 7B(1)